Section 195C(3) in The Mumbai Municipal Corporation Act, 1888
(3)For the purpose of determining the amount of any indemnity in respect of any such loan regard shall be had to any then existing sinking fund formed for the repayment of such loan; the intention being that the corporation shall pay to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] from time to time sufficient moneys-(a)to satisfy all interest on such loan as the same may become payable by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government]; and(b)to make up, after taking into account any such sinking fund, the amount which [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may be liable to repay at the maturity of such loan.
